Sikkim High Court Judgments – March 2026

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March 2026 Judgments

4 ARTICLES · NEWEST FIRST

Revisional jurisdiction is supervisory and excludes re-appreciation of evidence unless concurrent findings are perverse or patently illegal.. Bidhan trikhatri and Ano. vs State of Sikkim. High Court of Sikkim. LawLens

High Court of Sikkim·24 MARCH 2026

Criminal Procedure and EvidenceCriminal Law

Revisional jurisdiction is supervisory and excludes re-appreciation of evidence unless concurrent findings are perverse or patently illegal.

The revisionists, Bidhan and Bikash Trikhatri, were convicted by the Chief Judicial Magistrate, Gangtok, on August 23, 2022, for offences under Sections 380 and 454 of the Indian Penal Code (IPC).

3 MIN READ

Paraplegia resulting in 90% permanent physical disability warrants assessment of 100% functional loss of earning capacity.. Nikhil Subba and Ors. vs The Branch Manager, ICICI Lombard General Insurance Company and Ors. High Court of Sikkim. LawLens

High Court of Sikkim·21 MARCH 2026

Insurance LawTransport, Maritime, and Aviation Law

Paraplegia resulting in 90% permanent physical disability warrants assessment of 100% functional loss of earning capacity.

The Appellant No. 1, a 33-year-old Cafe Manager earning ₹3,60,000 per annum, sustained severe spinal injuries and traumatic paraplegia in a motor vehicle accident on 15-02-2021

3 MIN READ

Adult siblings are legal representatives entitled to compensation upon establishing dependency in a joint family.. The Branch Manager, National Insurance Company Limited vs Hasmukh Pannalal Punamiya and Ors.. High Court of Sikkim. LawLens

High Court of Sikkim·20 MARCH 2026

Transport, Maritime, and Aviation LawInsurance Law

Adult siblings are legal representatives entitled to compensation upon establishing dependency in a joint family.

The Respondents (Claimants) filed a petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the death of their brother in a motor accident occurring on the night of May 28–29, 2022

3 MIN READ

Suppression of trivial, non-prejudicial criminal antecedents does not justify termination from non-sensitive public employment posts.. Vikash v. Union of India & Ors. [W.P. (C) No. 49 of 2025]. High Court of Sikkim. LawLens

High Court of Sikkim·9 MARCH 2026

Employment and Labour LawConstitutional Law

Suppression of trivial, non-prejudicial criminal antecedents does not justify termination from non-sensitive public employment posts.

The Petitioner, a 21-year-old matriculant from a rural background in Uttar Pradesh, applied for the post of Constable (Washerman) in the Sashastra Seema Bal (SSB) in 2020 under the EWS category.

2 MIN READ